Crl.A. No.     of 2011 @ SLP(Crl) 2094 of 2011 1

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1612 OF 2011 ARISING OUT OF SLP(CRL) NO. 2094 OF 2011

RAM SAWRUP   ....      APPELLANT

VERSUS

STATE OF HARYANA & ANR.  .... RESPONDENTS

O R D E R

1. Leave granted.

2. The respondent-complainant has been served but  

has not put in appearance.

3. The learned counsel for the appellant has drawn  

our attention to Annexures P6 and P7 to contend that  

the amount due to the complainant had been received by  

him  and  that  he  would  have  no  objection  if  the  

complaint was dismissed.  The High Court has, however,  

by  the  impugned  order,  declined  to  accept  the  

compromise in the light of the fact that it had been  

entered into after the order had already been made by  

the  High  Court.   Be  that  as  it  may,  as  of  today  

nothing is due to the complainant from the appellant.

Crl.A. No.     of 2011 @ SLP(Crl) 2094 of 2011 2

4. We, accordingly, feel that the ends of justice  

would be met if the proceedings against the appellant  

are quashed, the High Court order is set aside, and  

the appellant is acquitted.  

5. The  appeal  stands  disposed  of  in  the  above  

terms.

.......................J         [HARJIT SINGH BEDI]

.......................J [GYAN SUDHA MISRA]

NEW DELHI AUGUST 05, 2011.